Gurjinder Singh @Gurinder Singh ... vs State Of Punjab
2023 Latest Caselaw 14674 P&H

                                                            Neutral Citation No:=2023:PHHC:115007

CRM-M-13609-2019                                     N.C. No. 2023:PHHC:115007]

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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

257
                                                      CRM-M-13609-2019
                                                      Date of decision : 31.08.2023

Gurjinder Singh @ Gurinder Singh @ Gurwinder Singh Alias Jindu
                                                              ...Petitioner

                                      Versus

State of Punjab
                                                                     ...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
                          ****
Present: Mr. Parminder Singh Sekhon, Advocate for the petitioner.

       Ms. Himani Arora, AAG, Punjab.
                        ****
AMAN CHAUDHARY, J.

1. The present petition has been filed under Section 482 Cr.P.C. for

quashing of the order dated 15.11.2018, Annexure P-4 passed by Ld. Judicial

Magistrate Ist Class, Moga, whereby the petitioner has been declared a proclaimed

offender in case FIR No.30 dated 03.05.2014 registered under Section 380, 454,

447, 427, 511, 148 and 149 IPC at Police Station Fatehgarh Panjtoor, District

Moga.

2. Learned counsel for the petitioner contends that in aforesaid FIR, the

petitioner alongwith other co-accused were granted regular bail by the learned trial

Court in June 2014. Thereafter, the petitioner continued to appear before the trial

Court except on 15.11.2018, as on the same very day, he was arrested in another

FIR No.156 dated 15.11.2018 registered under Section 22 of the NDPS Act, 1961

at Police Station Kot Isse Khan, wherein he was granted regular bail on 25.01.2019

(Annexure P-3). His bail order was cancelled vide order dated 15.11.2018 and

subsequently, declared proclaimed offender. The absence of the petitioner was

neither wilful nor deliberate but was on account of the reason aforesaid. Further

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that he is ready and willing to join the proceedings for which he prays for grant of

one opportunity to surrender before the learned trial Court, even if the same is

subject to costs. Reliance is placed on the orders of this Court in CRM-M-38277-

2022 dated 26.08.2022, in the case of Surjit Singh vs. State of Punjab, CRM-M-

39000-2022, titled as Raghav vs. State of Punjab, decided on 09.09.2022 and

CRM-M-36490-2022, titled as Major Singh vs. State of Punjab, decided on

15.09.2022.

3. Ms. Himani Arora, AAG, Haryana, opposes the same by submitting

that the impugned orders are legal and valid and have been rightly passed by the

trial Court on account of non-appearance of the petitioner.

4. Heard.

5. The very purpose of initiation of proclamation proceedings, is to

compel and secure the presence of the accused to face trial and establish the rule of

law, as also to ensure finalization of the proceedings.

6. Adverting to the facts of the present case, the reasons for non-

appearance of the petitioner that led to the passing of the impugned order, appear

to be justified. At times, the accused can be prevented by sufficient reasons to put

an appearance before the Court and such an absence cannot necessarily be

construed as deliberate and wilful. However, it is incumbent upon him to join the

proceedings, before the trial Court, for the culmination of the same. Considering

the fact that the absence of the petitioner was not wilful or deliberate and his

readiness and willingness to surrender and join the proceedings, in case one

opportunity is granted to the petitioner, no prejudice shall be caused to any of the

parties, rather his joining the proceedings would help in expediting the trial. Thus,

in order to make the ends of justice meet and finding judgments referred to above

being applicable to the instant case, the present petition deserves to be allowed.

7. In view of the facts and circumstances of the case, the impugned order

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dated 15.11.2018, is set aside subject to surrender by the petitioner before the trial

Court on 14.09.203 and depositing Rs.10,000/- as costs, with the Advocates

Welfare Fund, Punjab & Haryana Bar Association. On furnishing bail/surety

bonds, the trial Court shall release him on bail subject to its satisfaction. He is also

directed to furnish an undertaking by way of an affidavit that he will appear on

each and every date of hearing before the trial Court, unless specifically exempted

by the Court. He shall not leave the country without prior permission of the Court.

The trial Court may impose any other condition that it may deem appropriate in the

facts and circumstances of the present case.

8. The present petition is allowed in part.

9. Before parting with this order, it is made abundantly clear that in case

the petitioner does not adhere to the aforesaid, the present petition shall be deemed

to have been dismissed without any reference to this Court.

                                                         ( AMAN CHAUDHARY )
31.08.2023                                                    JUDGE
Anjal

             Whether speaking/reasoned : Yes / No

             Whether reportable             :      Yes / No




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